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Madras High Court

M.Saravanan vs The Deputy Superintendent Of Police on 4 May, 2023

Author: M.Dhandapani

Bench: M.Dhandapani, R.Vijayakumar

                                                                           W.P(MD)No.11364 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 04.05.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE M.DHANDAPANI
                                                   AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            W.P(MD)No.11364 of 2023


                     M.Saravanan                                               ... Petitioner


                                                        Vs.


                     1.The Deputy Superintendent of Police,
                       Pudukottai,
                       Pudukkottai District.

                     2.The Inspector of Police,
                       Vellanoor Police Station,
                       Pudukkottai District.                                  ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus directing the 2nd
                     respondent to grant permission and necessary protection to perform the
                     cultural program (i.e.,) Adal Padal on 11.05.2023 at 7.00 p.m. to 11.00
                     p.m., in the evening of “Arulmigu Sri Muthumariamman Thirukovil
                     Thiruvizha, Satyamangalam, Melur Village, Kulathur Pudukottai District,
                     considering the petitioner's representation dated 03.05.2023.


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https://www.mhc.tn.gov.in/judis
                                                                                  W.P(MD)No.11364 of 2023



                                      For Petitioner           : Mr.J.Krishnakumar

                                      For Respondents          : Mr.K.S.Selvaganesan,
                                                                 Additional Government Pleader



                                                        ORDER

********** (Order of the Court was made by M.DHANDAPANI,J) Mr.K.S.Selvaganesan, learned Additional Government Pleader, takes notice on behalf of the respondents.

2. With the consent of both sides, this writ petition is taken up for final hearing at the admission stage itself.

3. Prayer in this writ petition reads as follows:

"For the reasons stated in the accompanying affidavit, it is therefore prayed that this Hon-ble Court may be pleased to issue a WRIT OF MANDAMUS directing the 2nd respondent to grant permission and necessary protection to perform the cultural program (i.e.,) Adal Padal on 11.05.2023 at 7.00 p.m. to 11.00 p.m., in the evening of “Arulmigu Sri 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.11364 of 2023 Muthumariamman Thirukovil Thiruvizha, Satyamangalam, Melur Village, Kulathur Pudukottai District, considering the petitioner's representation dated 03.05.2023 ”

4. There will be a direction to the second respondent to consider the representation of the petitioner dated 03.05.2023 well in advance and grant permission with necessary police protection to conduct the festival followed by cultural programs including the dance program (Adal Padal) on 11.05.2023 between 7.00 p.m., and 10.00 p.m., at "Arulmigu Sri Muthumariamman Thirukovil Thiruvizha, Satyamangalam, Melur Village, Kulathur Pudukottai District”, subject to the following conditions :-

a)The event shall be conducted in an organized and peaceful manner without causing law and order problem.
b)There shall not be any obscene or vulgar scenes during the dance performance by any one of the participants or others;
c)The aadal padal Program shall be restricted between 7.00 pm., and 10.00 p.m.;
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https://www.mhc.tn.gov.in/judis W.P(MD)No.11364 of 2023

d)If there is any violation of the above said conditions, the respondents or the duly authorised officer is entitled to take necessary action as per law and stop such performance; and

e)In case if there is any discrepancy with regard to the date on which the program is to be conducted, it would be open to the respondent police to extend protection on some other day after giving due notice to the petitioner.

5. The writ petition is disposed of with the above directions. No costs.

                                                             [M.D.I.,J.]     [R.V.,J.]
                                                                      04.05.2023


                     Index:Yes/No
                     Internet:Yes/No
                     NCC:Yes/No

                     VSM/PM




                     4/6

https://www.mhc.tn.gov.in/judis W.P(MD)No.11364 of 2023 To

1.The Deputy Superintendent of Police, Pudukottai, Pudukkottai District.

2.The Inspector of Police, Vellanoor Police Station, Pudukkottai District.

5/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.11364 of 2023 M.DHANDAPANI, J.

AND R.VIJAYAKUMAR, J.

VSM/PM 0RDER MADE IN W.P(MD)No.11364 of 2023 04.05.2023 6/6 https://www.mhc.tn.gov.in/judis